RUDRESH ALIAS RUDRACHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed for setting aside the order dated 20.6.2014 passed by the District and Sessions Judge, Koppal in SC No.3/2014, in which, the learned Sessions Judge has directed DNA test to be conducted by drawing blood sample of the accused (petitioner herein) and the victim lady and her baby before the Trial Court.

(2.) BEFORE adverting to the legality of the order passed by the Trial Court, it is just and necessary for this court to re -iterate the order passed by the learned Sessions Judge.

(3.) ON perusal of the above said order passed by the Trial Court, though the learned Sessions Judge has stated that he has mentioned the reasons for allowing the application, but absolutely no reasons have been assigned for the purpose of referring the accused, victim and the baby for DNA test.